Section 5 in Manipur Delegation of Financial Powers Rules, 1995
5. Provision of funds by Legislature.
- Demands for grants and appropriations for "Charged" expenditure are presented to the Legislature on behalf of the appropriate department or authority concerned. After the demands have been voted and the necessary Appropriation Act passed by the Legislature, the amounts so authorised become available to the department or authority concerned for appropriation to meet sanctioned expenditure.
